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International Treaty - Section

Section 20 in Agreement Between the Government of the Republic of India and the Government of the Republic of Italy on the Transfer of Sentenced Persons

20. Final Provisions

(1)This Agreement shall be subject to ratification Each Contracting State shall notify the other as soon as possible, in writing, through diplomatic channels, upon the completion of its legal procedures required for the entry into force of this Agreement. The Agreement shall come into force on the first day of the second month of the date of the last notification.
(2)Any amendment or modification to this Agreement agreed upon by the Contracting States shall come into force as the Agreement itself.
(3)The Agreement shall remain in force for an indefinite period. It may, however, be terminated by either Contracting State by giving a written notice of termination to the other. The termination shall take effect after six months from the date of such notice.
(4)Notwithstanding any termination, this Agreement shall continue to apply to the enforcement of sentences of persons who have been transferred under this Agreement before the date on which such termination takes effect.In witness whereof the undersigned, being duly authorized thereto by their respective Governments, have signed this Agreement.Done in duplicate at Rome (Italy) on the 10th day of August, 2012, in the Hindi, English and Italian languages, all texts being equally authentic. In case of differences in interpretation, the English text shall prevail.
For the Government ofthe Republic of India For the Government ofthe Republic of Italy